- In this Act-"Common gaming-house" means any house, walled enclosure, room, tent, space, vehicle, vessel or place in which cards, dice, tables or other instruments of gaming are kept or used for the profit or gain of the person owning, occupying, using or keeping such house, enclosure, room, tent, space, vehicle, vessel or place,whether by way of charge for the use of the instruments of gaming, or of the house, enclosure, room, tent, space, vehicle, vessel or place, or otherwise howsoever:"Instrument of gaming" Includes any article used as a means or appurtenance of or for the purpose of carrying on or facilitating gaming.
